AI Structured Summary
Not yet generated for this judgment
Judgment
Prafulla C. Pant, J.—Heard.
By means of this petition moved u/s 482 of Code of Criminal Procedure, 1973 (for 2 short Code of Criminal Procedure) the Petitioners have sought quashing of the proceedings of criminal case No. 3205 of 2006, State v. Rajesh Bansal and Ors., relating to offences punishable u/s 452, 323, 506 IPC, P.S. Rudrapur, pending in the court of Chief Judicial Magistrate, Udham Singh Nagar.
Learned Counsel for the parties state that complainant has entered into compromise and he does not want to prosecute the Petitioners.. A compounding application No. 627 of 2011, has been moved on behalf of the Petitioners and the complainant (Respondent No. 2), supported by affidavit relating to the fact that parties have entered into compromise, and it is prayed that the impugned proceedings be quashed.
Having heard learned Counsel for the parties, considering the nature of offence, in the interest of justice, the prayer made by the parties deserves to be allowed.
Accordingly, application No. 627 of 2011, is allowed. The petition u/s 482 Code of Criminal Procedure., is also allowed. The proceedings of criminal case No. 3205 of 2006, State v. Rajesh Bansal and Ors., 3 relating to offences punishable u/s 452, 323, 506 IPC, P.S. Rudrapur, pending in the court of Chief Judicial Magistrate, Udham Singh Nagar, are hereby quashed.